Section 2(i) in THE MADHYA PRADESH CINEMAS (REGULATION) AMENDMENT ACT, 2022
(i)after clause ( a ) , the following clauses shall be inserted , namely :(aa)"Municipal area" shall have the same meaning as assigned to it in clause (34-a) of Section 5 of the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956) and clause (18-a) of Section 3 of the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961);(ab)"other area" means and includes any area outside the municipal area, except area falling under jurisdiction of the Cantonment Board;
